- (1.) This order will dispose of RFA Nos. 1339, 1560 and 1586 of 1985 filed by Surjit Kaur, Gurdeep Singh Dhillon and Karanvir Singh respectively, land owners, for enhancement and RFA Nos. 1634 to 1638 filed by the State of Punjab through Land Acquisition Collector, Punjab State Electricity Board, against enhancement of compensation.
(2.) Land measuring 85.30 acres situated within the revenue limits of Village Badungar was proposed to be acquired in pursuance of notification dated 18.10.1961 under Sec. 4 of the Land Acquisition Act, 1894(for short, 'the Act') for a public purpose of construction of Staff Quarters for the employees of the Electricity Board. Notification under Sec. 6 of the Act for acquisition of the land was issued on 20.1.1962. The Collector determined compensation for the acquired land vide award dated 2.9.1963 in four zones as under: Zone No. 1 Rs. 3000/ - per bigha i.e. Rs. 3/per square yard. Zone No. 2 Rs. 2500/ -per bigha or Rs. 2.50 per square yard. Zone Nos. 3 At the rate of Rs. 1250/per bigha i.e. Rs. 1.25 p per square yard. Zone No. 4 Rs. 500/ - per bigha i.e. 0.50 p per square yard.
(3.) The land owners were not satisfied with the award and preferred references under Sec. 18 of the Act. They made a claim for compensation at the rate of Rs. 6/ -per square yard. The reference court i.e. the District Judge, Patiala decided five references by a common order being: 1. LR No. 64 of 1985 Amar Singh v/s. State 2. LR No. 65 of 1985 Gurdeep Singh v/s. State 3. LR No. 66 of 1985 Kishan Singh v/s. State;